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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 350(6) in Arunachal Pradesh Municipal Act, 2007

(6)Every order made by the Municipal Building Tribunal on appeal and subject to such order every order made by the Chief Municipal Executive Officer/ Municipal Executive Officer under sub-section (1) shall be final and conclusive.